Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1) in The Orissa Estates Abolition Act, 1951

(1)The Claims Officer shall, in accordance with the rules prescribed, determine the principal amount legally and justly due to each creditor and the interest (if any), due at the date of such determination in respect of such Principal amount.